Jagadish Mohan vs Elizabeth Nirmala Kumari
2024 Latest Caselaw 3717 Kant

Karnataka High Court

Jagadish Mohan vs Elizabeth Nirmala Kumari on 7 February, 2024

Author: Hanchate Sanjeevkumar

Bench: Hanchate Sanjeevkumar

                                                   -1-
                                                              NC: 2024:KHC:5400
                                                             RPFC No. 8 of 2020




                           IN THE HIGH COURT OF KARNATAKA AT BENGALURU
                             DATED THIS THE 7TH DAY OF FEBRUARY, 2024
                                              BEFORE
                       THE HON'BLE MR JUSTICE HANCHATE SANJEEVKUMAR
                              REV. PETITION FAMILY COURT NO.8 OF 2020
                      BETWEEN:
                      JAGADISH MOHAN
                      S/O GNANASUNDAHARAIAH,
                      AGED ABOUT 64 YEARS,
                      R/O NO.5, UPSTAIRS, SUNDARAPPA LAYOUT NEAR
                      ANEKATHANA SCHOOL, SADEPURA, SIRA TGATE,
                      KASABA HOBLI,
                      TUMAKURU DISTRICT - 572 101
                                                                ...PETITIONER
                      (BY SRI. S.V. PRAKASH, ADVOCATE)
                      AND:
                      1.    ELIZABETH NIRMALA KUMARI
                            W/O JAGADISH MOHAN,
                            AGED ABOUT 51 YEARS,

                      2.    ASTER SUHASINI
                            D/O JAGADISH MOHAN,
Digitally signed by         AGED ABOUT 24 YEARS,
RAMYA D
Location: HIGH
COURT OF                    RESPONDENTS ARE RESIDENTS OF NO.5,
KARNATAKA
                            UPSTAIRS, SUNDARAPPA LAYOUT, NEAR
                            ANEKATHANA SCHOOL, SADEPURA,
                            SIRA GATE, KASABA HOBLI,
                            TUMKAURU TOWN - 572 101.
                                                                 ...RESPONDENTS
                      (BY SRI. M. VINAY KEERTHY, ADVOCATE)

                           THIS RPFC IS FILED UNDER SEC. 19(4) OF THE FAMILY
                      COURT ACT AGAINST THE JUDGMENT DATED 22.08.2019
                      PASSED IN C.MIS.NO.472/2013 ON THE FILE OF THE
                      PRINCIPAL JUDGE, FAMILY COURT, TUMAKURU, ALLOWING
                              -2-
                                              NC: 2024:KHC:5400
                                             RPFC No. 8 of 2020




THE PETITION      FILED   UNDER    SEC.125   OF   CR.P.C.,   FOR
MAINTENANCE.

     THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
THE COURT MADE THE FOLLOWING:

                           ORDER

Learned counsel for the petitioner has filed a memo

seeking withdrawal of the petition as having become

infructuous.

Memo is placed on record. Accordingly, revision

petition is dismissed as withdrawn.

Sd/-

JUDGE

DR